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Calcutta High Court: Finding of MSME Council on Its Jurisdiction Cannot be Termed as Interim Award - (23 May 2022)

ARBITRATION

Calcutta HC has held that the decision of the MSME Council on its jurisdiction is an order under Section 16 of Arbitration &Conciliation Act and cannot be termed as an interim award that can be directly challenged under Section 34 of Act pending adjudication on other issues.

Tags : CALCUTTA HIGH COURT   INTERIM BELIEF   MSME  

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